Section 15(2) in Telangana Abolition of Inams Act, 1955
(2)The compensation payable under this Act may, in accordance with rules made in this behalf, be paid in one or more of the following modes, namely:-(i)in cash in full or in annual instalments not exceeding ten;(ii)in bonds either negotiable or not negotiable carrying interest at the rate specified in sub-section (1) and of guaranteed face value maturing within a specified period not exceeding ten years.
